Johnson K.Samuel vs The State Of Kerala
2023 Latest Caselaw 12949 Ker

Kerala High Court

Johnson K.Samuel vs The State Of Kerala on 8 December, 2023

Author: Anu Sivaraman

Bench: Anu Sivaraman

WP(C) No.29700/2022                           1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
           Friday, the 8th day of December 2023 / 17th Agrahayana, 1945
                    IA.NO.2/2023 IN WP(C) NO. 29700 OF 2022(J)
   APPLICANTS/RESPONDENTS 1 TO 5 IN WP(C):

      1. THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
         GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
         THIRUVANANTHAPURAM-695 001
      2. THE DIRECTOR OF COLLEGIATE EDUCATION, JAGATHY,
         THIRUVANANTHAPURAM-695 014
      3. THE DEPUTY DIRECTOR OF EDUCATION, CIVIL LINES, ALAPPUZHA-688001
      4. THE DISTRICT EDUCATIONAL OFFICER, GOVERNMENT GIRLS HIGH SCHOOL
         JUNCTION, ALAPPUZHA-688011
      5. THE ASSISTANT EDUCATIONAL OFFICER, GOVERNMENT GIRLS HIGH SCHOOL
         JUNCTION, ALAPPUZHA-688 011

   RESPONDENTS/PETITIONER & 6TH RESPONDENT IN WP(C):

      1. JOHNSON K.SAMUEL, AGED 39 YEARS, S/O. K.M. SAMUEL, COMPOUND C M S.
         LOWER PRIMARY SCHOOL, ALAPPUZHA, ALAPPUZHA DISTRICT-688001 (RESIDING
         AT KARIMARATHUMMOOTTIL HOUSE, EZHUMATTOOR PO, PATHANAMTHITTA
         DISTRICT
      2. THE CORPORATE MANAGER, C M S.SCHOOL, DIOCESAN OFFICE,CATHEDRAL ROAD,
         KOTTAYAM DISTRICT-686 001


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend time limit
   prescribed in the judgement in the WP(C) No.29700/2022 by a further period
   of four months from 11-10-2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 21-08-2023 and upon hearing the arguments of GOVERNMENT PLEADER for
   the applicants in IA/respondents 1 to 5 in WP(C), and of M/S.
   V.A.MUHAMMED, V.RAJASEKHARAN NAIR, Advocates for the 1st respondent in
   IA/petitioner in WP(C), the court passed the following:

                                         ORDER

Heard. Allowed. Time as sought for is granted.

Sd/- ANU SIVARAMAN JUDGE

08-12-2023 /True Copy/ Assistant Registrar